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High Court Of Kerala judgments, 2009

1,383 judgments · page 19 of 70

High Courts07 Oct 2009Allowed

Dr. Cyril Johnson Vs State of Kerala and Others

High Court Of Kerala · (2009) 4 KLT 573

Allahabad University Act, 1921 — Section 13, 9Constitution of India, 1950 — Article 12, 309Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 47(2)
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High Courts06 Oct 2009Allowed

Shruthi Vs State of Kerala

High Court Of Kerala · (2010) 1 ILR (Ker) 103 : (2009) 4 KLT 893

Constitution of India, 1950 — Article 22(5), 226Defence of India Rules, 1962 — Rule 30A(8)National Security Act, 1980 — Section 3(4)
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High Courts06 Oct 2009Dismissed

Sarojini Vs Union of India (UOI) and Others

High Court Of Kerala · (2010) CriLJ 1065 : (2009) 4 KLT 436 : (2010) 7 RCR(Criminal) 327

Constitution (Forty-Fourth Amendment) Act, 1978 — Section 1(2)Constitution of India, 1950 — Article 22, 22(5), 226Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10, 10(1), 10(4), 3, 3(1)
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High Courts06 Oct 2009

Ajith Kumar B. Vs The State of Kerala and Others

High Court Of Kerala · (2009) 3 KLJ 563

All India Council for Technical Education Act, 1987 — Section 10, 10(1), 10(i), 11, 19Constitution of India, 1950 — Article 245, 246, 246(1), 254, 254(1)Indian Medical Council Act, 1956 — Section 10, 16, 17, 19, 19A
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High Courts05 Oct 2009Dismissed

Yusuf Vs R.T.A.

High Court Of Kerala · (2009) 4 KLT 426

Motor Vehicles Act, 1939 — Section 57(3), 57(4), 57(5), 57(6), 57(7)Motor Vehicles Act, 1988 — Section 80(3)
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High Courts05 Oct 2009Dismissed

Nur Muhammed Vs Moideen Rowther

High Court Of Kerala · (2009) 3 KLJ 698

Constitution of India, 1950 — Article 227Kerala Land Reforms Act, 1963 — Section 125(3), 2(25), 2(26), 2(57), 74
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